SHAJILA KUMAR Vs. BALRAM SAHU

JUDGEMENT

(1.) These are the two appeals under Section 173 of the Motor Vehicles Act, 1988, assailing the award dated 18.7.2013 passed by the Fourth Additional Member of the First Additional Motor Accident Claims Tribunal, Bilaspur, in Claim Case No. 28 of 2013.

(2.) Vide the impugned award, the Tribunal in a proceeding under Section 166 of the Motor Vehicles Act, 1988, has awarded a compensation of Rs. 42,55,000/- to the Claimants fastening the liability to pay the same upon the insurer, owner and driver of the offending vehicle, i.e. Truck No.CG06-A/9991. Hence, the present appeals.

(3.) M.A.C. No. 848 of 2013 has been filed by the Claimants seeking enhancement of the compensation awarded by the Tribunal while has been filed by the Insurance Company assailing the award.